MOHAMMED JAFEERUDDIN Vs. A.P. STATE WAKF BOARD

JUDGEMENT

(1.) The present Civil Revision Petition has been directed against the Order dtd. 6/9/2010 in O.A.No.13 of 2009 on the file of the Andhra Pradesh State Wakf Tribunal, Hyderabad (for short, "the Tribunal") wherein and whereby, the Tribunal without expressing any opinion on the impugned proceeding Nos.2/Hyd/C/2008, dtd. 8/5/2009 and 2/Hyd/C/08/Zone-I, dtd. 27/3/2008 passed the following Order:-

(2.) The main challenge before the Tribunal was proceedings No.2/Hyd/C/2008, dtd. 8/5/2009, whereby a Managing Committee was constituted for Edgah of Qutub Shahi situated at seven (7) tombs, Shaikpet Village under Sec. 18 of the Wakf Act, 1995 (for short, "Act, 1995") for a period of two years with the following members:-

(3.) Subsequently, the proceedings No.2/Hyd/C/08/Zone-I, dtd. 27/3/2008 was challenged before this Tribunal and vide above said proceedings, a committee consisting the following eleven (11) members was constituted to manage Edgah:-